Section 117 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
117. Power to make regulations for carrying out the provisions of the Act.
(1)The Board may, with the previous approval of the Government any by notification, make regulations, not inconsistent with the provisions of this Act or any rule made thereunder for carrying out the provision of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters namely-(a)the method of recruitment, the scale of pay and other conditions of service of employees of the Board and Marketing Committee;(b)regulation of transaction of business at the meetings of the Board;(c)delegation of duties and powers of the Board to its Vice-Chairman or any other officer employed by it;(d)delegation of duties and powers of the Marketing Committees to its sub-committees;(e)the manner of constitution of the Marketing Service, recruitment therein and the qualifications, appointment, promotion, scale of pay, leave and its encashment loans, pensions, gratuity, contribution to funds, reimbursement of actual expenses on hospitalization in authorised hospitals, dismissal, removal, conduct departmental enquiries and punishments, appeals and other conditions of service of its members and other staff.
